- Subject to the provisions of this Act, Statutes may be made to provide for all or any of the following matters :-(a)the declaration of posts as posts of officers of the University referred to in clause (4) of section 7;(b)the establishment of authorities of the University referred to in clause (6) of section 16;(c)the appointment, powers, duties, and terms and conditions of service of the officers of the University in so far as these have not been specifically provided for in this Act;(d)the appointment of teachers and other employees of the University, their emoluments, duties and terms and conditions of service;(e)the constitution, powers and duties of the authorities of the University in so far as these have not been specifically provided for in this Act;(f)the rules and procedure for holding elections to the Court, the Executive Council and other authorities and bodies of the University;(g)the terms and conditions of affiliation or recognition of colleges or institutions, including terms and conditions for continuance of such affiliation or recognition and rules for disaffiliation or withdrawal of recognition of such colleges or institutions;(h)the constitution, powers and functions of the Governing Bodies of colleges, other than Government Colleges;(i)the terms and conditions of service and the minimum emoluments for posts of Principals, Teachers and such other employees as the University may deem fit, of all affiliated colleges, other than Government Colleges;(j)the rules for Provident Funds for Teachers of colleges, other than Government Colleges;(k)the rules for the institution of Provident Fund, pension fund and gratuity for the benefit of the Teachers, officers and other employees of the University;(l)the holding of convocations to confer degrees, titles, diplomas, certificates and other academic distinctions, including honorary degrees and distinctions;(m)the conditions for the registration of graduates of the University and for the maintenance of a Register for registered graduates;(n)the minimum qualifications for Principals, Teachers and Teachers of the University;(o)all other matters which under this Act are required to be or may be prescribed by Statutes.
